The ORISSA RURAL INFRASTRUCTURE AND SOCIO-ECONOMIC DEVELOPMENT ACT, 2004

ORISSA ACT 2 OF 2005 
THE ORISSA RURAL INFRASTRUCTURE AND 
SOCIO-ECONOMIC DEVELOPMENT ACT, 2004 
< 
TABLE OF CONTENTS 
Short title extent and commencement 
Definitions 
Levy of tax 
Payment and recovery of tax 
Appeal 
Appointment of persons to assist notified authority 
Rural Infrastructure and Socio-economic Development Fund 
Application of fund 
Notified authority and other persons to be public servant 
Protection of action taken in good faith ' 
- 
Power to make rules 

'THE ORISSA RURAL INFRASTRUCTURE AND SOCIO-ECONOMIC 
DEVELOPMENT ACT, 2004 
(ORISSA ACT 2 OF 2005) 
1 Received the assent of fhe Governor on the 28th Janury 2005, 
first published in an extraordinary issue of the Orissa Gazette, 
dated the 1st February, 2005 (No. 194)] 
AN ACT TO PROVIDE FOR ADDITIONAL RESOURCES FOR DEVELOPMENT 
OF INFWSTRUCTUTRE, PROMOTl0,N OF EDUCATION AND EMPLOYMENT 
AND.FOR THE SOCIO-ECONOMIC DEVELOPMENT IN RURAL, BACKWARD 
AND MINING AREAS OF THE STATE. 
BE it enacted by the Legislature of the State of Orissa in the 
Fifty-fifth Year of the Republic of India as follows :- 
Shorl title. I. (I) This Act rnay.be called Ihe Orissa Rural lnfraslnrture and Sacio- 
exlent and 
mrnmence- economic Development Act, 2004. 
men t 
(2) It shall extend to the whole of the State of Oris'sa.' 
(3) It shall come into force on such date,as the State Government 
may, by **notification, appoint. 
Definitions. 2. In this.Act, unless the context otherwise requires,- 
(a) "annual value of mineral bearing land" in relation to a financial 
year, means one-half of the value of mineral produced from 
mineral bea'ring land during the two years immediately 
preceding that financial year. the value of mineral being that as 
could have been fetched by the entire production of mineral 
during Lhe said two immediately preceding years, had the owner 
of such mineral bearing land sold such mineral at the pri6e or 
prices excluding the amount of tax, fee, duty, royalty, or any 
other amount as may be prescribed, that prevailed on the date 
immediately preceding the first day of that financial year, 
EXPLANATION I- Where different prices are prevailing on the 
date immediately preceding the first dad of that financial par 
' 
for different grades or qualities of mineral, the value of mineral 
of each grade or quality produced during the two years 
immediaLely preceding that financial year shall be determined 
accordingly. 
For the Bill, see Orissa Gazette, Extraordinary dated the 5th November 
2004 (No. 1473) 
'* Came into force w.e.f. 1st February, 2005, vide Orissa Gazette 
Extraordinary, dated the 9th February, 2005 (No. 252). 
S 
EXPLANATION I1 -Where no prices of mineral are available on 
the date immediately preceding the first date of that financial 
year, the price or prices of mineral shall be determined by the 
State Government, in such manner as may be prescribed. 
(b) "appellate au thoritf' means the authority as may be prescribed; 
(c) "coal bearing landu' means any land acquired or declared from 
time to time under any law for the purpose of obtaining coal; 
(dl "mineral bearing landV.means any land which bears minerals 
as defined in clause (a) of section 3 or the Mines and Mineral 
(Development and Regulation) Act, 1957 and held for carrying 67 of 1957. 
on mining opera tion, and includes coal bearing land; 
(e) "prescribed" means prescribed by rules; 
(0 "proceeds of tax" means the proceeds of tax levied under 
section 3; 
(g) "rules" means rules made under this Act; 
(h) "tax" means the rural infrastructure and socio-economic 
development tax levied under section 3; and 
(4 "year" means the financial year. 
Levy of (ax. 3.(1) On and frob commencement of this Act, there shall be levied 
i and collected a rural infrastructure and socio-economic development 
tax on all mineral bearing land in the manner hereinafter provided. 
I - 
 EXPLANATION^- For the removal of doubts, it ishereby declared 
that any land which is subjectto levy of tax under sub-section (I), shall 
not be liable to ~ess under the Orissa Cess Act. 1962. Orissa ~ct 
11 011962. 
(2) -The rural infrastructure and socio-economic development tax 
shall be levied annually on all mineral bearing land at such rate, not 
exceeding twenty percenturn of the annual value of such mineral bearing 
land, as the State Government may, by notification, fix in that behalf, 
and different rates may be fixed for different mineral bearing land: 
Provided that where in case of any mineral bkaring land, lhere 
is no production of mineral for two consecutive years of more, such 
land shall be liable for levy of tax at such rate, not exceeding the dead 
rent payable under [he law for the time being in force on that mineral 
bearing land, as may be prescribed: 
Provided further that the State Government shall notify the rale 
of tax in respect of any such mineral bearing land,once during any 
period of two years. 
(3) The State Government, before fixing the rate of tax under sub- 
section (2), shall appoinl a Committee, in such.manner as may be 
prescribed who shall recommend to the State Government the annual 
value of mineral bearing lands and the rate a1 which the tax may be 
levied. 
6 
(4) Every nolification issued under sub-section (2) shall be laid 
before the State Legislalure for a total period of fourteen days which 
may be comprised in one or more sessions. 
Payment 
and recovery 4. (1) The tax payable under sub-section (2) of section 3 in respect 
of lax. of mineral bearing land shall be paid by [he person whoholds such land 
to an authority, not below the rank of a Mining,Officer or,Deputy Director 
of Mines in charge of a mining circle, as the State Gwernrnent may, by 
notification, specify (hereinafer referred to as the notified authority), in 
such manner, at such interval and by such date or dates as may be 
prescribed: 
Provided that where any person holds mineral bearing land for 
more than one mineral; the tax shall.be paid by him in such manner as 
may be delerrhined by rules made under this Acl. 
(2) Every holder of a mineral bearing land shall be liable to pay, by 
way of penalty in default of payment of tax payable by him under sub- 
section (1) for any period by the prescribed date, an amount not 
exceeding lhree times of the tax so payable by him for that period:' 
Provided that the notified authority shall give the holder of 
mineral bearing land a reasonable opporluni ty of -being heard before 
imposition of such penalty. 
(3) The tax payable under sub-section (1) shall be assessed by 
the notified authority in the prescribed manner. 
(4) Recovery of tax assessed under sub-section (3) or refund of 
any amount of such tax found to have been paid in excess after 
assessment shall be madein the prescribed manner. 
(5) The amount of fax assessed under sub-seclion (3) and penally, 
if any, imposed. if not paid, shall be recovered by the notified authority 
as.an arrear of land revenue. 
. . 
Appeal. 5. (1) Any person aggrieved by any order of assessment passed by 
the notified authority may prefer an appeal before the-appellate authority 
within thirty days from the date of receipt of the' copy of such order and 
the appellate authority may passed such-order.thereon as it may deem 
just and proper: 
Provided that the appellate authority may admit the appeal after ' the period so specified if it is satisfied that the appellant had sufficient 
cause for not preferring Ihe appeal within Ihe said period: 
Provided further [hat no appeal shall be entertained by the 
said authorily unless half of the lax assessed and demanded is paid. 
(2) Any order passed by the notified authority, subject to the order 
passed in appeal, if any, shall be final. 
Appoinlmenl 01 6. (1) The State Government or the notified aulhority may appoint 
persons to assisl 
notibed aulhD"b, any person to assist the notified authority. 
Rural Infra- 
slructure and 
Socio-eco- 
nornic Devel- 
opment Fund. 
Application 
of lund. 
Nolified 
Authority 
and olher 
persons to 
be public 
servanl. 
Proteclion of 
aclion laken 
in good faith. 
Power lo 
make rules. 
(2) Any powers, duties or'functions of the nolified authority may 
be delegated to any person appointed under sub-section (1) in such 
manner and subject to such conditions as may be prescribed. 
7. (7) There shall be established a fund to be called "The Orissa 
Rural Infrastructure and Socio-Economic Development Fund" which 
shall be administered in such manner as may be prescribed. 
(2) The fund shall consist of- 
(a) all-proceeds of \ax ; 
(b) any sum granted by Ihe State Government ; and 
(c) any other sum received from.any source whatsoever. 
8. The fund shall be utilised by Ihe State Government for 
improvement and development of infrastructure, implementation of 
production programmes, promotion of education, health, sanitation and 
employment in rural areas, backward areas and mining areas, for which, 
the State Government shall take appropriate measures by drawing up 
suitable infrastructural development programmes : 
,Provided that not less than ten percenturn of the fund shall be 
ulilized in the mining area. 
9. The notified authority and every person appointed ljnder sub- 
section (I) of section 6 duly authorised to discharge the powers and 
functions of the notified authority under this Act shalt be deemed to be 
public servants wilhin the meaning of section 21 of the Indian Panal ,5 or leso 
~dde, 1860. 
70. No suit, prosecution or other legal proceedings shall lie against 
the State Government or notified authority or person appointed under 
sub-section (1) of section 6 or the appellate aulhority in respect of 
anything which is in good faith done or intended lo be done in pursuance 
of provisions of this Act or rules or order made thereunder. 
11. (I) The State Government may, by notification, make rules for 
carrying out lhe purpos'es of this Act. 
(2) In particular, and without prejudice to the generality of Ihe 
foregoing powers, such rules may provide for all or any of Ihe following 
matters, namely :- 
(a) in Ihe matter of determination of annual value of mineral 
bearing land under clause (a) of seciion 2 ; 
(b) appointment and. manner of appointment of appellate 
authorily under clause (b) of section 2 ; 
(cJ determination of tax under proviso to sub-section (2) of 
section 3 in respect of mineral bearing land in which mineral 
has not been produced ; 
(d) appointment of Cornmiltee under sub-seclion (3) of 
section 3 ; 
(e) submission of returns and other relevant information as may 
be necessary for the purposes of sub-seclion (1) of Section 
4; 
(0 payment of tax where a person holds mineral bearing land 
For more than one mineral under proviso to sub-section (1) , 
of section 4 ; 
(g) assessment of tax by the notified authority under sub-section 
(3) of section 4 ; 
(h) delegation of powers, duties and functions of the notified 
authority under sub-section (2) of section 6 ; and 
(I) all other matters which may be, or are required to be, 
prescribed under this Act. 
(3) In making any rule under this section, the State Government 
may provide that a breach thereof shall be punishable with fine which may 
extend to five thousand rupees and where the'breach is a continuing one, 
with further fine which may extend to five hundred rupees for every day after 
the first during which the breach continues. 

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